Ruchika vs State Of Rajasthan
2021 Latest Caselaw 16110 Raj

(1 of 1) [CRLTP-19/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crl.misc.trnfr.pet. No. 19/2021

Ruchika

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma For Respondent(s) : Mr. Javed Gauri, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/10/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notice on

behalf of respondent-State.

Learned counsel for the petitioner is directed to supply a

copy of the transfer petition to learned Public Prosecutor.

Learned Public Prosecutor is directed to call for the factual

report in FIR No.218/2021 registered at PS Ladnu, District Nagaur.

Put up on 23.11.2021, as prayed.

(MANOJ KUMAR GARG),J 130-MS/-

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